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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(2) in Bihar Stamp (Refund of Amount of Non-Judicial Stamp Duty Deposited by e-Challan) Rules, 2018

(2)The legible and self attested three photocopies of the depositor's copy of the e-Challan shall be enclosed along with the application by the depositor.